4. Consideration of objections or representations received from society by the Registrar
: - (1) The Registrar shall consider the objections or representations, if any, received from the society.(2)After consideration of the objections or representations, if any, received from the society, if the Registrar agrees that such objections or representations, if any, are valid, he may pass an order to that effect.(3)After consideration of the objections or representations, if any, received from the society, if the Registrar is satisfied that it is necessary in public interest to transfer the assets or the assets and liabilities, in whole or in part, of the society, to any other person, he shall make an order to that effect under sub-section (1) of Section 12-A of the Act. The order should spell out the reasons based on which the Registrar has formed his opinion with regard to the matters stated in sub-section (1) of Section 12A of the Act.
